SUDHIR VIG Vs. RAKESH KUMAR GUPTA

JUDGEMENT

(1.) CS(Os) 536/2011 and I.A. 12199/2011

(2.) The parties were referred to mediation. Due to process of mediation, the parties have agreed to settle their disputes and settlement agreement dated 29.05.2017 has been executed between the parties.

(3.) The defendant is present in court and is identified by plaintiff He has also produced copy of election ID Card which is taken on record.